B.G. BABU Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Impugned sale notice dated 8/11/207, challenged in the instant writ petition is as follows:-

(2.) Grounds of challenge are as follows:-

(3.) Material on record shows that the supporting affidavit to the instant writ petition has been sworn on 28/12/2017. Record of proceeding shows that on 29/12/2017, a Hon'ble Division Bench of this Court, while ordering notice to the respondents through Court and privately returnable on 22/1/2018, has granted interim stay of the impugned order, subject to the condition that the writ petitioners, paid a sum of Rs. 10 lakhs to the authorised officer, State Bank of India, Retail Asset Central Processing Centre, Kandanchavadi, Chennai, second respondent, within a period of one week, from the date of receipt of a copy of the order made in W.P.No.34222 of 2017 and M.P.Nos.38102 to 38105 of 2017.